Section 4(6)(b) in THE PAYMENT OF GRATUITY ACT, 1972

[Cites 0, Cited by 70] [Section 4(6)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(6)(b) in THE PAYMENT OF GRATUITY ACT, 1972

(b)the gratuity payable to an employee [may be wholly or partially forfeited] [ Substituted by Act 25 of 1984, Section 3, for " shall be wholly forfeited" (w.e.f. 1.7.1984).]-

(i)if the services of such employee have been terminated for his riotous or disorderly conduct or any other act of violence on his part, or

(ii)if the services of such employee have been terminated for any act which constitutes an offence involving moral turpitude, provided that such offence is committed by him in the course of his employment.

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Union of India - Subsection

Section 4(6)(b) in THE PAYMENT OF GRATUITY ACT, 1972